Report No. 154

(25) Shri O.P. Jain, Advocate, Sikar

(1) The copies of all the documents prepared during investigation should be produced in the court.

(2) Wherever necessary no challan should be produced in the court with out a report from F.S.L.

(3) The Medical Board should be constituted for Medically examining the accused and the aggrieved persons.

(4) Provisions should be made for sale of properties under sections 82, 83, Cr. P.C.